High Courts29 Oct 2003Dismissed
Dr. T.K. Hariharan Vs Manjula Ramaswamy
Karnataka High Court · (2004) 1 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (p)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 10 of 54
High Courts29 Oct 2003
D. Natarvali Vs State of Karnataka and Others
Karnataka High Court · (2003) 7 KarLJ 265
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 61
High Courts29 Oct 2003Dismissed
Mithy Granite (P.) Ltd. Vs Income Tax Officer Oriental Select Granites Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2004) ILR (Kar) 790 : (2004) 266 ITR 151 : (2004) 2 KCCR 1089
Income Tax Act, 1961 — Section 260 A, 80 HHC, 80 HHC (1), 80 HHC (2), 80 HHG (1)
High Courts29 Oct 2003
The Land Acquisition Officer Vs The Executive Engineer and Another
Karnataka High Court · (2004) ILR (Kar) 1561 : (2004) 1 KCCR 43 SN
Land Acquisition Act, 1894 — Section 18, 23, 24, 4 (1)
High Courts28 Oct 2003
Dharwad Zilla Panchayat and Others Vs Fairokhan A.
Karnataka High Court · (2004) 2 KarLJ 210 : (2004) 1 KCCR 85 SN : (2004) 2 LLJ 466
Industrial Disputes Act, 1947 — Section 11 A, 2 (s), 25 F
High Courts28 Oct 2003
North Eastern Karnataka Road Transport Corporation Vs Shivashankar
Karnataka High Court · (2003) ILR (Kar) 4666 : (2004) 1 KarLJ 233 : (2004) 2 LLJ 132
Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts27 Oct 2003Dismissed
Suresh Prabhu Vs The Land Tribunal Karkala and Others
Karnataka High Court · (2004) 2 KCCR 1087
High Courts27 Oct 2003Dismissed
Mysore Sales International Ltd. Vs Deputy Commissioner of Income Tax and Others
Karnataka High Court · (2003) 185 CTR 417 : (2004) 265 ITR 498
Income Tax Act, 1961 — Section 206 C (vi)
High Courts27 Oct 2003
T. Laxminarayana Hathwar Vs Raghavendra Shanbogue and Others
Karnataka High Court · (2003) 7 KarLJ 267
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A
High Courts27 Oct 2003Allowed
In Re: Bank Muscat SAOG
Karnataka High Court · (2004) 120 CompCas 340 : (2004) ILR (Kar) 1656 : (2004) 1 KCCR 599 : (2004) 51 SCL 191
Companies Act, 1956 — Section 391, 394, 591, 592, 600
High Courts23 Oct 2003Allowed
Management of Loka-Shikshana Trust and Another Vs Sri. K. Srirangachar
Karnataka High Court · (2004) 1 KCCR 564
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4A), 2 (s)
High Courts23 Oct 2003Partly Allowed
B.G. Devaraju Vs M.R. Chandrashekara and Others
Karnataka High Court · (2006) 1 ACC 619 : (2005) ACJ 2113 : (2003) ILR (Kar) 5159 : (2004) 1 KarLJ 427 : (2004) 1 KCCR 84 SN
Motor Vehicles Act, 1988 — Section 140
High Courts23 Oct 2003Dismissed
Babubali Hanamantappa Ijari Vs Smt. Shalinibai (deceased) by L.Rs.
Karnataka High Court · (2004) 3 KCCR 1481
Limitation Act, 1963 — Section 64
High Courts23 Oct 2003
State of Karnataka Vs Venkatesh
Karnataka High Court · (2003) 7 KarLJ 518
Penal Code, 1860 (IPC) — Section 300
High Courts23 Oct 2003
Shanbhag Restaurant Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2004) 186 CTR 318 : (2004) ILR (Kar) 567 : (2004) 266 ITR 393 : (2004) 1 KCCR 20 SN : (2004) 134 TAXMAN 495
Income Tax Act, 1961 — Section 260 A, 269 SS, 271 D, 271 E, 275 (1) (c)
High Courts23 Oct 2003
Dr. B.C. Srinivas and Others Vs Dr. N.M. Prasad and Others
Karnataka High Court · (2004) ILR (Kar) 1182 : (2004) 1 KCCR 71 SN
Constitution of India, 1950 — Article 12, 233
High Courts23 Oct 2003
Sharanappa deceased by his LRs. and Others Vs Sumitrabai and Others
Karnataka High Court · (2004) ILR (Kar) 3605 : (2004) 3 KCCR 1476 : (2004) 4 RCR(Civil) 87
Specific Relief Act, 1963 — Section 20
High Courts23 Oct 2003
Management of Loka-Shikshana Trust and Another Vs K. Srirangachar
Karnataka High Court · (2004) ILR (Kar) 2875
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4A), 2 (s)
High Courts22 Oct 2003
Konkan Railway Corporation Limited Vs Special Land Acquisition Officer-II, Mangalore Super Thermal Power Project and Another
Karnataka High Court · (2004) ILR (Kar) 231 : (2004) 1 KarLJ 210 : (2003) 4 KCCR 396 SN
Land Acquisition Act, 1894 — Section 18Mysore Court-fees and Suits Valuation Act, 1958 — Section 48
High Courts22 Oct 2003Dismissed
Commissioner of Income Tax and Another Vs The Grain Merchants Co-op. Bank Ltd.
Karnataka High Court · (2003) ILR (Kar) 4977 : (2004) 267 ITR 742
Banking (Regulation) Act, 1949 — Section 6, 6 (1)Income Tax Act, 1961 — Section 22, 80 P (2) (a) (i)